Section 52(1)(a) in Telangana Town-Planning Act, 1920

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State of Telangana - Subsection

Section 52(1)(a) in Telangana Town-Planning Act, 1920

(a)that any street laid out or altered by the trust has been duly levelled, paved, metalled, flagged, channelled, severed and drained in the manner provided in the scheme sanctioned by the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] under this Act, and

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State of Telangana - Subsection

Section 52(1)(a) in Telangana Town-Planning Act, 1920